Sudha Bhardwaj @ Minu And Another vs State Of U.P. And Another
2014 Latest Caselaw 5000 ALL

Citation : 2014 Latest Caselaw 5000 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Sudha Bhardwaj @ Minu And Another vs State Of U.P. And Another on 26 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 33982 of 2014
 

 
Applicant :- Sudha Bhardwaj @ Minu And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Hitesh Pachori
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicants.

Learned A.G.A. has accepted notice on behalf of opposite party no. 1.

Issue notice to opposite party no. 2 returnable at an early date. Steps be taken within a week.

Counter affidavit to be filed within four weeks by the learned A.G.A. as well as opposite party no. 2 and rejoinder affidavit to be filed within three weeks thereafter.

List thereafter.

After hearing learned counsel for the applicants and also in view of the averments made in the affidavit accompanying the application under Section 482 Cr.P.C., prima facie, a case for grant of an interim relief is made out.

Until further orders of this Court, further proceedings against the applicants in Case No. 1816 of 2013 (State Vs. Shashi Prakash and others) arising out of Case Crime no. 39 of 2013, under Sections 420, 406, 504, 506 IPC, Police Station New Agra, District Agra pending before the court of Chief Judicial Magistrate, Agra shall remain stayed.

Order Date :- 26.8.2014

Ajay